Section 9(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(1)The landowner shall, while delivering the records mentioned in [Section 9] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] also file a list of the properties that he claims as his private and personal properties under sub-section (1) of section 10 of the Act. Such lists shall be filed in triplicate.
